RAJESWARI BOJJAGANI Vs. STATE OF ANDHRA PRADESH

JUDGEMENT

(1.) As the issue involved in all the writ petitions is one and the same, they are being disposed of by this common order.

(2.) Heard Sri Subba Rao Korrapati, learned counsel for the petitioners in WP No.9164 of 2020, Sri A. Rajendra Babu, learned counsel for the petitioners in WP No.17864 of 2020, Sri T.S. Rayalu, learned counsel for the petitioners in WP No.9118 of 2020, Sri Bobbili Srinivas, learned counsel for the petitioners in WP No.17367 of 2020, Mrs. M.L.Neelima, learned counsel for the petitioners in WP No.11961 of 2020, Sri Ponnavolu Sudhakar Reddy, learned Additional Advocate General, appearing for respondents 1 and 2 and Sri S.Satyanarayana Rao, learned counsel for impleaded respondents in WP Nos.9118 and 9164 of 2020. Perused the record.

(3.) Case of the petitioners in WP No.9118, 9164, 17367 and 17864 of 2020 is that, Government has issued G.O.Ms.No.67 dated 26.10.2018 for Teacher Recruitment Test (TRT) for the posts of School Assistants (SA), Language Pandits (LPs) etc.; as per G.O.Ms.No.67 dated 26.10.2018, Rule 4(2)(i)(f) and Rule 4(2)(ii)(a), prescribes a qualification for the post of School Assistant (Telugu) and Language Pandit (Telugu), which is as follows: